Section 2(8) in Telangana Land Revenue Act, 1317 F.
(8)"superior holder" means a land holder entitled to receive rent or land revenue from other land-holders (hereinafter called "inferior holders") whether he is accountable or not for such rent or land revenue, or any part thereof to Government;(8-a) "occupation" means possession;(8-b) "to occupy land" means to possess or to take possession of land;(8-c) "occupant" means a holder in actual possession of unalienated land other than an asami shikmi:Provided that where the holder in actual possession is an asami shikmi, the superior holder shall be deemed to be the occupant;(8-d) "occupancy" means a portion of land held by an occupant];
